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Judgment
6 paragraphs · 89 wordsMeenakshi Madan Rai, J
Mr. Thupden Youngda, Learned Counsel verbally seeks time on grounds that Ms. Puja Lamichaney, Learned Legal Aid Counsel on record for the Appellant, was unable to reach the Court today on account of the present road conditions due to the natural calamity of 4th October, 2023.
Not opposed.
Prayer for time is allowed.
Learned Additional Public Prosecutor for the Respondent submits that the Paper-Book has been prepared and made over duly incorporating the Memorandum of Appeal.
List on 07-12-2023 as found convenient by the parties.